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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in Uttar Pradesh Rural Housing Board Act, 1983

(1)When there is a temporary vacancy in the office of the Chairman, the State Government may appoint another person to act as Chairman during the period of such vacancy, and the person so appointed shall, for the purposes of this Act, be deemed to be the Chairman.